(1.) These writ petitions involve cognate and similar issues and are, therefore, being taken up for consideration and decision vide this common judgment.
(2.) For ease of reference, the judgment would refer to the facts obtaining in W.P. (C) 12097/2018 (Somya Gupta v. GGSIPU), which was taken up as the lead case in this batch. It may be noted that common arguments were advanced, on behalf of the RespondentUniversity, in all these writ petitions. Facts
(3.) The eight petitioners in W.P. (C) 12097/2018 have all completed the first two semesters of their undergraduate education, constituting the first year thereof, from various universities. A tabular representation, thereof, may be presented as under: Petitioner
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